THE DALY COLLEGE Vs. STATE OF M.P.

JUDGEMENT

(1.) This order will govern the disposal of W.P. Nos. 10546/2013, 5328/2011, 992/2012, 10955/2013, 1836/2014, 1881/2014, 1910/2014, 1928/2014, 1930/2014 & 2044/2014 since all these writ petitions involve the same issue in similar fact situation.

(2.) For convenience, the facts have been noted from

(3.) In brief, the case of the petitioner is that it is a registered society running a unaided school which also has preschool classes. The petitioner had submitted the declaration form under Rule 11 of the Right to Education Rules, 2011 in the prescribed Form No. 1 and it was granted recognition under Rule 11(4) of the Rules. The grievance of the petitioner had started when on the basis of the Circular dated 16.1.2013 the show-cause notice dated 26.8.2013 was issued to the petitioner to allocate 25% of the strength of children to the weaker section of society in the pre school classes, i.e. Nursery (Pre-KG), K.G.1 (LKG), K.G.1 (UKG) and Class 1. Hence the petitioner has filed this writ petition challenging the Circular dated 16.1.2013 and the show-cause notice dated 26.8.2013.